Smt.Vidya W/O. Ramachandra Patil vs Shri.Tukaram Hullappa Patil
2024 Latest Caselaw 12543 Kant

Karnataka High Court

Smt.Vidya W/O. Ramachandra Patil vs Shri.Tukaram Hullappa Patil on 5 June, 2024

Author: S G Pandit

Bench: S G Pandit

                                                           -1-
                                                                         NC: 2024:KHC-D:7479-DB
                                                                         MFA No.103644 of 2019




                                       IN THE HIGH COURT OF KARNATAKA,
                                                  DHARWAD BENCH
                                      DATED THIS THE 5TH DAY OF JUNE, 2024
                                                      PRESENT
                                       THE HON'BLE MR JUSTICE S G PANDIT
                                                           AND
                                      THE HON'BLE MR JUSTICE G BASAVARAJA
                           MISCELLANEOUS FIRST APPEAL NO.103644 OF 2019 (ECA)


                       BETWEEN:
                       SMT. VIDYA W/O. RAMACHANDRA PATIL
                       AGE : 42 YEARS, OCC : HOUSEHOLD WORK,
                       R/O: BELAGUNDI, TQ AND DIST: BELAGAVI.
                                                                                       ...APPELLANT
                       (BY SRI. SUBHASH T. GOURGONDA, ADVOCATE)

                       AND:
                       SHRI TUKARAM HULLAPPA PATIL
                       AGE : MAJOR, OCC : AGRICULTURE,
                       R/O: MANDEDURGA, PSOT: KHUNDI,
                       TQ: CHANGAD, DIST: KOLHAPUR-416507.
                                                                                  ...RESPONDENT

                               THIS    MFA   IS   FILED   U/SEC.30(1)      OF    THE   EMPLOYEES
          Digitally
          signed by
          JAGADISH T
          R
                       COMPENSATION ACT, 1923 AGAINST THE JUDGMENT AND AWARD
JAGADISH Location:
TR       HIGH


                       DATED 09.04.2019 PASSED IN ECA NO.14/2018, ON THE FILE OF
          COURT OF
          KARNATAKA
          DHARWAD
          BENCH




                       THE I ADDITIONAL SENIOR CIVIL JUDGE AND COMMISSIONER
                       UNDER EMPLOYEES COMPENSATION ACT BELAGAVI, DISMISSING
                       CLAIM    PETITION     FILED   UNDER       SECTION    22   OF    WORKMEN'S
                       COMPENSATION ACT.


                               THIS    APPEAL,    COMING    ON     FOR     ORDERS,     THIS   DAY,
                       S G PANDIT, J., PASSED THE FOLLOWING:
                                  -2-
                                             NC: 2024:KHC-D:7479-DB
                                             MFA No.103644 of 2019




                               ORDER

There is no representation for the appellant.

Notice was ordered on 26.08.2022. Though this Court granted

time on 3.1.2023, 9.6.2023 and 3.1.2024 to take steps for service of

notice on respondent, but the appellant has not taken steps till today.

It appears that the appellant is not interested to prosecute the

appeal. Appeal stands dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

JTR CT:VP